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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(n) in Andhra Pradesh Unaided Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules 2006

(n)"Qualified Candidate" means the candidate who has appeared for the Common Entrance Test (EAMCET / EAMCET-AC), as the case may be, for admission into the related Professional Course and has been assigned ranking in the Common Merit List under Rule 5/ 12 of the Andhra Pradesh Common Entrance Test for entry into Engineering Pharmacy, Agriculture, Medical and Dental Courses Rules, 2n04.